C.SAGAYARAJ Vs. DISTRICT EDUCATIONAL OFFICER, KRISHNAGIRI DISTRICT

JUDGEMENT

(1.) This writ petition has been filed challenging the order passed by the 2nd respondent, dated 07.11.2017, dismissing the petitioner from service and for a consequential direction to the 2nd respondent to reinstate the petitioner into service.

(2.) The case of the petitioner is that he was appointed as a B.T. Assistant [Maths] on a regular vacancy in the year 1991. He was thereafter posted as a Headmaster incharge in the 3rd respondent School in the year 2005. The petitioner claims to be the senior most B.T. Assistant [Maths] and he was entitled to be considered to the post of Headmaster, which was falling vacant due to the retirement of the incumbent. It was in this post, the petitioner was given incharge as a Headmaster. He was continuing to be incharge Headmaster for nearly 10 years.

(3.) The petitioner was issued with an order of transfer on 09.05.2015, transferring him from the 3rd respondent School to St.Antonys Higher Secondary School, Elathagiri. Aggrieved by the same, the petitioner filed a writ petition before this Court in W.P.No.17585 of 2015, challenging the transfer order. This transfer order was approved by the department and therefore, one more writ petition came to be filed in W.P.No.30872/2015. Both the writ petitions were dismissed by an order dated 21.10.2016 and the same was also confirmed in the writ appeal.